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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(5) in Uttarakhand Panchayati Raj Act, 2016

(5)The quorum for such special meeting shall be half of the total members. The motion shall be deemed passed by more than half majority of the total members of the Gram Sabha. In absence of quorum or in case of non passing of the motion a non confidence motion shall not be taken till one year against the concerning Pradhan.